JOGINDER KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Quashing of FIR No. 561/2014 under Sections 323/452/354-A of IPC, registered at Police Station Bawana, Delhi is sought on the basis of affidavit of 10th July, 2019 of respondent No. 2 and on the ground that the misunderstanding which led to registration of the FIR in question, now stands cleared between the parties.

(2.) Upon notice, learned Additional Public Prosecutor for respondent-State submits that respondent No. 2 present in the Court, is the complainant/first informant of FIR in question and she has been identified to be so, by SI Gajender, on the basis of identity proof produced by her.

(3.) Respondent No. 2 present in the Court, affirms the contents of her affidavit of 10th July, 2019 and submits that the misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties and now, no grievance against petitioner survives and so, to restore cordiality between the parties, who are residents of the same locality, the proceedings arising out of the FIR in question be brought to an end.